Section 79(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)On receipt of an application referred to in sub-rule (1), the Land Tribunal shall issue notice of such application in Form No. 42 to the person in possession of the land in which the kudikidappu is situate, the landowner and the intermediaries, if any, in respect of such land, the holder of encumbrance, if any, charged on the right, title and interest of the landowner or intermediaries or the person in possession of such land, the person, if any, entitled to maintenance or alimony charged on such right, title and interest and other kudikidappu kars, if any, in such land and where the hut belongs to any person other than the landowner, intermediary or person in possession of the land, to such person also.
